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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(1) in Jammu and Kashmir Panchayati Raj Rules, 1996

(1)Where at any meeting the Sarpanch or Naib-Sarpanch is not present within 30 minutes after the time appointed for holding the meeting, the members present at the meeting shall choose one of the member present and entitled to vote to preside over the meeting :Provided that where Sarpanch or Naib-Sarpanch as the case may be attends during the course of such meeting, the Presiding Officer shall vacate the chair and the meeting may continue under the Chairmanship of Sarpanch or Naib-Sarpanch.